Executive Engineer Road And ... vs Bhil Parbha Ramsi
2021 Latest Caselaw 7126 Guj

       C/FA/1665/2021                                ORDER DATED: 28/06/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/FIRST APPEAL NO. 1665 of 2021
                                 With
         CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 1665 of 2021
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             EXECUTIVE ENGINEER ROAD AND BUILDING DIVISION
                                Versus
                          BHIL PARBHA RAMSI
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Appearance:
MR HS MUNSHAW(495) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                               Date : 28/06/2021
                                ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Mr. H. S. Munshaw for the appellant.

Appeal is admitted.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant.

Rule returnable on 17.8.2021.

There shall be stay of the impugned judgment and award of the Reference Court on condition that the applicant deposits before the Reference Court concerned the entire awarded amount together with the costs and interest before the next date.

(N.V.ANJARIA, J) C.M. JOSHI